Section 9 in The Assam Criminal Law (Amendment) Act, 1934
9. Tender of pardon.
(1)Commissioners trying an offence under this Act, may, with a view to obtaining the evidence of any person supposed to have been directly concerned in or privy to, the offence, tender a pardon to such person on condition of his making a hill and true disclosure of the circumstances within his knowledge, relative to the offence and to every other persons concerned, whether as principal or abettor, in the commission thereof.(2)Where, in the case of any offence for the trial of which by Commissioners an order has been made under sub-section (1) of Section 3, a pardon has, before the passing of such order, been tendered to and accepted by any person under Section 337 of the Code, the provisions of sub-sections (2) and (3) of that section of the Code shall apply as if the accused persons had been committed for trial to the Commissioners.(3)For the purposes of Sections 339 and 339-A of the Code pardons tendered under sub-section (1) and sub-section (2) shall be deemed respectively to have been tendered under Sections 337 and 338 of the Code.
